- (1.) The present third bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.219/2018 Registered at Police Station Vigyan, Nagar District Kota for the offences under Sections 420, 406 & 120 B of IPC.
(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and offences alleged against the petitioner are triable by Magistrate. Counsel further submits that the petitioner is in custody since 20.06.2019 and according to the order passed by the Trial Court, eight other cases are also pending against the petitioner, which have been filed due to failure on the part of purchaser to construct and handover the flats within time, against the developer and the petitioner is only land owner.
(3.) Learned Public Prosecutor assisted by counsel for the complainant has opposed the bail application and submits that there is no change in the circumstances after dismissal of the earlier bail application and further submits that 14 other cases are pending against the petitioner and Investigating Officer may be called to ascertaining about pending cases.;